SANDEEP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The first bail application was dismissed as withdrawn by order dated 18.9.2020 passed in M.Cr.C.No. 31093/2020 wth liberty to revive the prayer after eight weeks.

(3.) As per the prosecution case, the applicant was found in possession of 101.4 liters Beer and 19.2 liters countrymade liquor unauthorisedly. On the basis of memorandum of present applicant, co-accused Tikamchand was implicated. Accordingly, the case has been registered against the accused persons.